Section 39 in The Karnataka Money-Lenders Act, 1961
39. General provision regarding penalties.—
Whoever fails to comply with or acts in contravention of any provision of this Act, shall, if no specific penalty has been provided for in this Act, on conviction, be punished,-(a)for the first offence with simple imprisonment which may extend to three months or with fine which may extend to one thousand1 rupees or with both, and(b)for the second or subsequent offence with imprisonment which may extend to six months or with fine which may extend to two thousand rupees or with both.
